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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Educational programme shall be developed as an integral part of the Institution, emphasising on the academic, health, social, moral and ethical aspects. The children shall be provided facilities of specialised education in the community on an elective basis. The educational programme shall be organised under the supervision of trained staff.